Section 5(4) in The U.P. (Regulation Of Building Operations) Rules, 1985
(4)In the event of a development permit not being issued on account of any defects and shortcomings in the application, the fee paid shall not be refunded to the applicant but he shall be allowed to resubmit the plans without any additional fee after complying with all the objections of the Prescribed Authority within one year from the date of receipt of the objection/rejection order, by the applicant, after which fresh fees shall have to be paid.
